M/S D.D Builders Limited, Kalahandi vs. State Of Odisha
Held
The Court directed the concerned opposite party to consider the recommendation of the Superintending Engineer for price escalation claims within four weeks. The Court acknowledged the petitioner's difficulty and the conceded position of the respondents.
Facts
The petitioner, a contractor, completed a project within an extended period but faced non-disbursal of amounts related to price escalation. Despite representations and a previous court order, the claim remained unheeded.
Key Issues
Whether the petitioner is entitled to price escalation claims based on prevailing circulars and if the authorities have acted diligently in processing the claim.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 15.12.2025
Non-disbursal of amount relatable to price escalation has given rise to the filing of this writ petition invoking provisions of Articles 226 and 227 of the Constitution of India.
Sri Sidhant Dwibedi, learned counsel for the petitioner, referring to averments made in the writ petition, submitted that the petitioner had been declared lowest successful bidder in the tender for the work namely “Construction of Right Main Extension Canal from RD.00M to 960M including structures Lining Works & Service Road” of Upper Indravati Irrigation Project. As per agreement the petitioner was required to commence the work from 26.12.2006 and complete the same by 25.06.2009. 3. However, there was a delay in execution of the work owing
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.